SANJAY MAHALWAL Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioner/ accused seeks bail in case FIR No. 1213/2015 registered at Police Station - Saket for the offences punishable under Sections 363/376D/34 IPC read with Section 6 of POCSO Act, 2002.